WASIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been filed by the applicant for grant of regular bail in connection with the Case Crime No.15 of 2023, registered with Police Station Kotwali Manglaur, District Haridwar for the offence under Ss. 8/21, 27A and Sec. 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the Act, 1985").

(2.) Heard Mr. Mohd. Safdar, learned counsel for the applicant through video conferencing and Ms. Shewali Joshi, learned Brief Holder for the State.

(3.) According to the present matter, 22.56 gram smack was recovered from the possession of the present applicant.